BHOBHAL THROUGH L R Vs. SHAH NATH

JUDGEMENT

(1.) List revised. No one appears for the respondent.

(2.) Heard learned counsel for the appellant.

(3.) This is defendants' Second Appeal arising out of Original Suit No.109 of 1972 which was dismissed by Munsif, Haveli, Azamgarh on 1.9.1975. Against the said judgment and decree plaintiffs-respondents no. 1 and 2 filed Civil Appeal No.45 of 1976 which was allowed by First Additional District Judge, Azamgarh on 27.9.1978. Judgment and decree passed by the trial court was set aside and plaintiffs' suit was decreed and defendant respondent no.1-Sohan (since deceased and survived by appellants) was directed to remove the constructions standing over the land shown by yellow colour in the map Ka-2/107 which was directed to be made part of the decree.